Section 1(h) in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952
(h)'Intoxicating Spirituous Preparation' means the spirituous preparations declared as liquor in the Punjab Government Notification No. 769 E&T-52/1273, dated the 22nd March, 1952, and shall include all such preparations as the Government may declare as such from time to time.
